Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Haryana - Subsection Section 56(2) in Haryana Municipal Corporation Election Rules, 1994 (2)Every such person shall before being supplied with a tendered ballot paper sign his name against the entry relating to him in a list in Form 5.
